Section 132 in Criminal Rules of Practice and Circular Orders, 1990
132. Explanation for delay to accompany other cases:
- Every appeal not governed by the provisions of the preceding Rule and every other petition or application for which no period of limitation is prescribed by law, shall if represented after the time allowed, contain an endorsement in explanation of the delay, provided that in the case of revision petition the period of 90 days allowed by Rule 127 is not exceeded. Where the period of 90 days is exceeded, a petition to excuse delay supported by an affidavit shall be filed along with the revision petition as provided by Rule 127.
